Section 26 in The U.P. Judicial Service Rules, 2001
26. Seniority.
(1)The seniority of the officer, who are already members of the service under the provisions of Uttar Pradesh Nyayik Sewa Niyamawali, 1951 when these rules came into force, would be determined according to the said rules.(2)After coming into force of these rules, the inter se seniority of the officers appointed under these rules, shall be determined on the basis of the year of recruitment and position of merit as shown in the list prepared and forwarded for appointment under sub-rule (3) of Rule 20.(3)Candidate recruited to the service may lose his seniority if he fails to join the service without any valid reasons when a vacancy is offered to him within the prescribed time or the extended period, as the case may be. The decision of the appointing authority shall be final in this regard.
